Section 55(2) in The Himachal Pradesh Lokayukta Act, 2014
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the manner for displaying on the website of the Lokayukta, the status of all complaints pending or disposed of alongwith records and evidence with reference thereto under sub-section (9) of section 15;(b)the manner and procedure of conducting preliminary inquiry or investigation under sub-section (11) of section 15; and(c)any other matter which is required to be or may be, specified under this Act.
